Section 5 in The National Council For Teacher Education Act, 1993
5. Disqualification for office of Member. - A person shall be disqualified for being appointed as a Member if he-
(a)has been convicted and sentenced to imprisonment for an offence, which, in the opinion of the Central Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent Court; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or(e)has in the opinion of the Central Government such financial or other interest in the Council as is likely to affect prejudicially the discharge by him of his functions as Member.
